Ramesh Chandra Panda vs Bharat Charan Baral And ..... Opposite ...
2025 Latest Caselaw 6508 Ori

Orissa High Court

Ramesh Chandra Panda vs Bharat Charan Baral And ..... Opposite ... on 26 August, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   CRLLP No.89 of 2004
                 Ramesh Chandra Panda          .....     Petitioner
                                                                 Represented By Adv. -
                                                                 M/s. N.C. Pati

                                               -versus-
                 Bharat Charan Baral and             .....            Opposite Parties
                 others

                                     CORAM:
                       THE HON'BLE MR. JUSTICE ADITYA KUMAR
                                   MOHAPATRA

                                              ORDER

26.08.2025 Order No.

05. CRLLP No.89 of 2004 & M.C. No.80 of 2011

1. This matter is taken up through Hybrid mode.

2. The present appeal has been filed by the Informant against judgment of acquittal dated 07.07.2004 of the Court of learned J.M.F.C., Kendrapara in 1.C.C. No.111 of 2000 which corresponds to T.R. No.303 of 2002.

3. On perusal of the impugned judgment, it appears that the accused-opposite parties have been acquitted of the charges under Sections 324, 294, 341, 379, 506 & 34 of IPC.

4. Heard.

5. On perusal of the record, it appears that there exists a delay of 18 days in presenting the present application.

6. Taking into consideration the fact that the present leave petition is pending for more than two decades, this Court is not inclined to condone the delay. Consequentially, the CRLLP application as well as the M.C. stands dismissed.

( Aditya Kumar Mohapatra ) Judge

S.K. Rout

Location: High Court of Orissa, Cuttack Date: 26-Aug-2025 18:24:39